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“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

M/S. Shakti Infra, Vadodara vs. The ITO, Ward- 1(2)(1), Vadodara

In the result, the assessee appeal of the assessee is allowed for statistical purposes

ITA 296/AHD/2023[2009-10]Status: DisposedITAT Ahmedabad22 May 2024AY 2009-10

Bench: Mrs. Annapurna Gupta & Shri Siddhartha Nautiyalिनधा"रणवष"/Assessment Year: 2009-10 M/S. Shakti Infra, Vs. Ff/14, Shreem Complex, Income-Tax Officer, Opp. Mahindra Gujarat Circle 1(2)(1) Tractors, Vishvamitri, Vadodara, Vadodara Gujarat – 390011 Pan : Abmfs 3957 M अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sushil Kumar Katiar, Sr Dr तारीख/Date Of Hearing : 01.04.2024 सुनवाई क" क" तारीख सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 22.05.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश Per Siddhartha Nautiyal: This Appeal Has Been Filed By The Assessee Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As "Cit(A)" For Short] Dated 28.02.2023, Passed Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2009-10. 2. The Facts, In Brief, Are That The Assessee Is A Partnership Firm & Is Engaged In The Business Of Construction & Development. In The Present Case, The Proceedings Under Section 147 Of The Act Were Initiated By Issuing A Show-Cause Notice Under Section 148 Of The Act Dated 30Th March 2016. The Assessment Was Finally Framed Under Section 143(3) Read With Section 147 Of The Act Dated 16Th December 2016 After Making The Following Addition:

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sushil Kumar Katiar, Sr DR
Section 143(3)Section 147Section 148Section 250Section 69A

MEMBER: This appeal has been filed by the assessee against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as "CIT(A)" for short] dated 28.02.2023, passed under Section 250 of the Income Tax Act, 1961 [hereinafter referred

Ankush Holdings Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1133/AHD/2023[2006-07]Status: DisposedITAT Ahmedabad22 May 2024AY 2006-07

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaassessment Year : 2006-07 Ankush Holdings Ltd., The Income Tax Officer, Vs B/12, Sulabh Flats, Ward-1(1)1), Opp. Mirambica School Road, Ahmedabad Naranpura, Ahmedabad-380009 Pan : Aadca 7765 Q अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Aseem Thakkar, Ar Revenue By : Shri Harishi Kesh Patki, Sr Dr सुनवाई क" तारीख/Date Of Hearing : 06/05/2024 घोषणा क" तारीख /Date Of Pronouncement : 22/05/2024 आदेश/O R D E R आदेश आदेश आदेश Per T.R. Senthil Kumar:

For Appellant: Shri Aseem Thakkar, ARFor Respondent: Shri Harishi Kesh Patki, Sr DR
Section 143(3)Section 148

filed by the assessee as against the appellate order dated 06.11.2023 passed by the Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as the “CIT(A)” in short), arising out of the reassessment order passed under section 143(3) r.w.s. 147 of the Income ... assessee is now in appeal before us raising following grounds:- “1. The Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi has erred in confirming action of the Assessing Officer in issuing Notice u/s.148 of the IT Act, 1961 for reopening the Assessment which is illegal